Section 21(2) in Azamabad Industrial Area (Termination and Regulation of Leases) Act, 1992
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for,-(a)guidelines and procedure to be followed where a lessee intends to surrender his lease-hold rights;(b)guidelines to the Competent Authority for allotment of resumed plots or portions thereof;(c)specifying the Authority Competent to enter into fresh lease and the procedure thereof;(d)manner of demolition of unauthorised constructions on the demised plot and specifying authorities and procedure therefor;(e)[ revision of rent, premium, quit rent from time to time and the collection thereof or any other amount due from any person in respect of the demised plot.] [Substituted by Act No.1 of 2000.]
